VIJAYA BASKAR AND ORS Vs. SUGANYA DEVI

JUDGEMENT

(1.) Heard both sides.

(2.) The germane facts absolutely necessary for the disposal of this petition would run thus:

(3.) The learned Counsel for the Petitioners in the present petition placing reliance on the grounds of the petition filed under Section 12 of the Protection of Women from Domestic Violence Act would submit that ex-facie and prima-facie no case has been made out so as to attract the provisions of the Protection of Women from Domestic Violence Act; certain false statements are found set out in the application that she had been driven out of the matrimonial home; she also lodged a complaint against the Petitioners invoking Section 498A I.P.C. and other sections and the petition under Section 125 Code of Criminal Procedure claiming maintenance was filed by her; being not satisfied with those proceedings, she has come forward with the petition under the Protection of Women from Domestic Violence Act arraying all the Petitioners without any ground whatsoever; there are self contradictory statements also between the version as found set out in the Domestic Violence Act and in the previous cases. Accordingly he prays for quashment of the petition on the ground that it is filed only to harass the husband viz. the 1st Petitioner and his relatives, who are in no way concerned with the actual matrimonial dispute between the husband and wife.